AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 88 words
1.
The claim to arrears of rent and the right to redeem are two distinct causes of action. It does not appear that the arrears were intended to be set off against the mortgage-debt and rendered items of account to be taken between the mortgagor and mortgagee.
2.
The District Judge is right in holding that the Court fee ought to be computed on the principal amount of the panayom debt and on the amount of arrears of rent disallowed by the Subordinate Judge and claimed in appeal.